RAGHAVENDRA HOLLA Vs. LAKSHMANA CHOWTA

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner. Perused the records. I have also heard the learned High Court Government Pleader for the State.

(2.) I don't feel it just and necessary to issue any notice to the 1st respondent and the same is dispensed with.

(3.) ON perusal of the records, the 1st respondent lodged a complaint against the petitioners herein alleging the offences under Sections 504, 341, 447, 506, 323, 324, 354 r/w 149 along with 143, 147 and 148 of I.P.C. The Police have investigated the matter and submitted the charge sheet before the Court. The Court after taking cognizance of the offences issued summons to the accused. The petitioners/accused persons appeared before the Court. The Order sheet discloses that on 20.01.2014 the Court has framed the charges. The accused persons pleaded not guilty and claimed to be tried. On the basis of such proceedings, the Court issued summons to the witnesses. Therefore, the case is at the stage of recording of the evidence of the prosecution witnesses.